Section 11(ix) in The Haryana Sugarcane (Regulation of Purchase and Supply) Rules, 1992
(ix)The Cane Commissioner shall be the prescribed authority for the purpose of sub-section (4) of Section 14. The communication of the order issued by the Cane Commissioner under the aforesaid sub-section to the occupier of the factory and the cane growers or cane growers co-operative society, as the case may be, shall be effected by publication of such order at the office of the factory and at the offices of the Panchayat Samitis or Samities and Tehsil/Tehsils in which the area specified under the aforesaid sub-section is situated.
